HARWINDER SINGH AND ANOTHER Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) C.M.No. 2249-C-2012

(2.) Plaintiff filed a suit for declaration claiming that he is owner in possession of the properties left by Jagat Singh son of Ran Singh. He is owner to the extent of ?rd share on the basis of Will dated 30.04.199 Pursuant to a family settlement, a declaratory decree dated 20.10.1995 was passed in Civil Suit No. 253 of 1995, which is result of fraud and misrepresentation.

(3.) Defendant, who is great grand son of Jagat Singh, the original owner, contested the suit.